Section 3(2) in The M.P. Civil Services (Medical Attendance) Rules, 1958
(2)If the authorised medical attendant is of opinion that the case of a Government servant is of such a serious or special nature as to require medical attendance by a Medical Officer other than himself he may move the Director of Health Services, Madhya Pradesh, to arrange for the deputation of such Medical Officer, for the purpose of consultation. In such cases, the deputed Medical Officer, whether he be of the rank of Civil Surgeon or a subordinate officer shall not be entitled to charge any fees for the professional services rendered to the Government servant.
